The Revenue Recovery Act, 1890

2. Definitions.

In this Act, unless there is something repugnant in the subject or context,--

1. "district" includes a presidency-town;
2. "Collector" means the chief officer in charge of the land-revenue administration of a district; and
3. "defaulter" means a person from whom an arrear of land-revenue, or a sum recoverable as an arrear of land-revenue, is due, and includes a person who is responsible as surety for the payment of any such arrear or sum.

Back

Index

Next